Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 333] [Entire Act] State of Punjab - Subsection Section 333(2) in The Punjab Municipal Act, 1999 (2)The rules shall specify the requirements with which an owner, or a lessee or an occupier of any premises who desires to have a supply of water from the municipal water works or to connect to municipal drain shall comply.
